JAGDISHBHAI ARJANBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Ayaan Patel, learned AGP waives service of notice of rule for the respondent State.

(2.) By way of present petition under Article 226 of the Constitution of India, the petitioner herein, prays for the following reliefs:

(3.) Heard Mr. J.V. Padhiyar, the learned advocate appearing for the petitioner and Mr. Ayaan Patel, the learned AGP for the respondent State.